Section 85E(3) in The Drugs and Cosmetics Rules, 1945
(3)The applicant for manufacture of Homeopathic mother tinctures shall either (i) provide and maintain adequate staff, premises and laboratory equipment for identifying the raw materials and for testing the mother tinctures wherever possible, or (ii) make arrangements with some institution approved by the licensing authority [under Part XV(A) of these rules] [Inserted by G.S.R. 1172, dated 23.8.1977 (w.e.f. 10.9.1977).] for some tests, wherever possible, to be regularly carried out on his behalf by that institution.
